A.B.SESHADRI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed by petitioners assailing proceedings No.TS3/18528/AEO(G)/2010 dt.27-06-2018 issued by the Tirumala Tirupathi Devasthanam (for short "TTD/2nd respondent").

(2.) Archakatvam in the Sri Padmavathi Ammavari Temple, Tiruchanoor was being done for generations together by members of four families i.e. (1) M.G.Chari family, (2) A.B.Govindachari family, (3) A.C.Chakravarthi and his son A.V.V.Srinivasan family and (4) N.V.Krishnaswamy family in accordance with the custom, usage and tradition and they would perform daily rituals and other kainkaryams in the Temple.

(3.) Late A.B.Gopalacharyulu and late M.G.Chari were admittedly hereditary Archakas/Mirasidars of the above Temple prior to 1987 and had been working till 1997.